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Manisha Arya D/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1428 Raj/2

Citation : 2022 Latest Caselaw 1428 Raj/2
Judgement Date : 10 February, 2022

Rajasthan High Court
Manisha Arya D/O Shri ... vs State Of Rajasthan on 10 February, 2022
Bench: Akil Kureshi, Sudesh Bansal
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Special Appeal Writ No. 201/2021

                                   Manisha Arya D/o Shri Bhagwaddayal
                                                                                                         ----Appellant
                                                                          Versus
                                   State Of Rajasthan
                                                                                                       ----Respondent

Connected With D.B. Special Appeal Writ No. 478/2021 Pramila Kumari D/o Shri Anandi Lal, W/o Shri Sandeep Kumar Devthiya

----Appellant Versus State Of Rajasthan

----Respondent D.B. Special Appeal Writ No. 509/2021 Rachna Dixit D/o Shri Pramod Kumar Sharma

----Appellant Versus The Rajasthan Public Service Commission

----Respondent

For Appellant(s) : Mr. Ved Pal Shastri Mr. Sanjay Mehla For Respondent(s) : Mr. Ganesh Meena, AAG Mr. Chandra Shekhar through VC Mr. Rupesh Jain for Mr. Amit Lubhaya

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL Order

10/02/2022

Arguments heard and concluded.

Judgment reserved.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

BRIJ MOHAN GANDHI/48-50

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